Dharmendra Singh vs Union Of India And Another
2014 Latest Caselaw 8666 ALL

Citation : 2014 Latest Caselaw 8666 ALL
Judgement Date : 14 November, 2014

Allahabad High Court

Dharmendra Singh vs Union Of India And Another on 14 November, 2014

Bench: Rajan Roy




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 59
 

 
Case :- WRIT - A No. - 33047 of 2013
 

 
Petitioner :- Dharmendra Singh
 
Respondent :- Union Of India And Another
 
Counsel for Petitioner :- Mahtab Alam
 
Counsel for Respondent :- A.S.G.I.,A.K.Mishra,S.C.
 

 
Hon'ble Rajan Roy,J.

Heard.

This is an application to recall the order dated 13.10.2014 by which writ petition was dismissed for want of prosecution

Cause shown is sufficient.

Application is allowed.

Accordingly, the order dated 13.10.2014 is recalled and the writ petition is restored to its original number.

List in the next cause list.

Order Date :- 14.11.2014

M.A.A.

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